Section 11 in Rajasthan Opium Smoking Prohibition Act, 1950
11. Temporary charge of office of District Judge.
(1)In the event of the death, resignation or removal of a District Judge or of his being in capacitated by illness or otherwise for the performance of his duties, or of his absence from the place at which his Court is held [an Additional Judge of his Court or if no Additional Judge has been appointed for that Court or is present at that place] [Substituted by Section 4 of Rajasthan Act No. 29 of 1957 published in Rajasthan Gazette, Part IV-A. Extraordinary, dated 20-11-1957.], the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] if there be only one, and if there be more than one, the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] who is senior in respect of date of appointment as [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014], present thereat, shall without relinquishing his ordinary duties, assume charge of the office of the District Judge and shall continue in charge thereof until the office is resumed by the District Judge or assumed by an officer duly appointed thereto.(2)While incharge of the office of the District Judge the Additional Judge or [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014], as the case may be, may, subject to any rules which the High Court may make in this behalf, exercise the powers of the District Judge.
